RAFEEQ C. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) The petitioners are accused Nos. 2 and 3 in Crime No.473/2024 of Kaipamangalam Police Station. The above case is registered against the petitioners alleging offences punishable under Ss. 273, 304 r/w 34 of IPC and Sec. 118(e) of the Kerala Police Act.

(3.) The prosecution case in short is as follows:- The petitioners/accused along with other accused were running a hotel named 'Zain' at Perinjanam without adhering to food safety measures. The accused persons, in furtherance of their common intention, sold stale and adulterated food to their customers and due to the consumption of food from the said hotel, defacto complainant's sister Usaiba died of the food poisoning. Thus, the accused have committed the above offences.